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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Civil Defence Rules, 1968

(2)Any person authorised in this behalf by the Central Government or, as the case may be, the State Government , may, at any time, inspect any source of water-supply in respect of which an order under sub-rule (1) has been made for the purpose of seeing whether the order has been or is being complied with.